Section 39(3) in Punjab Self-Supporting Co-operative Societies Act, 2006
(3)A Director, who is guilty of misappropriation or breach of trust or dishonesty, which causes loss or shortfall in revenue of the self-supporting co-operative society as determined by the general body, shall be personally liable to make good that loss or shortfall; without prejudice to any criminal action to which he may be liable under the relevant law.
